Sabeena vs Ayubkhan on 21 February, 2024

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Supreme Court - Daily Orders

Sabeena vs Ayubkhan on 21 February, 2024

Bench: Vikram Nath

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION


                                   TRANSFER PETITION (CIVIL ) NO. 1736 OF 2022


                         SABEENA                                             ...   PETITIONER(S)

                                                        Versus

                         DR. AYUBKHAN                                        ...   RESPONDENT(S)




                                                     O R D E R

Heard learned counsel appearing for the petitioner.

2. As per Office Report service is complete but none has appeared on behalf of the respondent.

3. Having considered the facts and circumstances of this matter and the submissions made by the learned counsel for the petitioner, we deem it appropriate to allow this Transfer Petition.

4. Accordingly, the O.S. No. 126 of 2022 titled ‘Dr. Ayubkhan Vs. Sabeena’ pending before the Family Court, at Chennai, Tamil Nadu State be transferred to the Presiding Judge, Family Court, Attingal, Kerala State, who may hear the case himself or assign it to a court of competent jurisdiction.

Signature Not Verified

Digitally signed by SONIA BHASIN

5. Records of the case should immediately be Date: 2024.02.22 14:28:45 IST Reason: transferred to the transferee court. 1

6. The parties may explore the possibility of settlement through Mediation. The transferee court would obtain the desire and wishes of the parties and proceed accordingly in this regard.

7. The parties are at liberty initially to appear through virtual mode. If such request is made, the concerned court may favourably consider the same and thereafter, if need be, the parties can be asked to appear through physical mode.

8. The Transfer Petition is allowed accordingly.

9. Pending application(s), if any, shall stand disposed of.

………………………………………………. .J. [VIKRAM NATH] ………………………………………………. .J. [SATISH CHANDRA SHARMA] NEW DELHI;

FEBRUARY 21, 2024.





                                                                                   2
ITEM NO.2                 COURT NO.8                   SECTION XII

                 S U P R E M E C O U R T O F        I N D I A
                         RECORD OF PROCEEDINGS

             Transfer Petition(s)(Civil)   No(s).    1736/2022

SABEENA                                                  Petitioner(s)

                                  VERSUS

DR. AYUBKHAN                                              Respondent(s)

(IA No. 170759/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 114402/2022 - STAY APPLICATION) Date : 21-02-2024 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. M Gireesh Kumar, Adv.

Mr. Ankur S. Kulkarni, AOR Mrs. Shalaka Srivastava, Adv.

For Respondent(s) Ms. Lakshmi Ramamurthy, AOR(Not Present) UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is allowed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file] 3

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